Shri Bhagwan vs Hy.State
2024 Latest Caselaw 1805 P&H

Punjab-Haryana High Court

Shri Bhagwan vs Hy.State on 25 January, 2024

                                                                             2024:PHHC:010764
                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH
                   112-2                                              CRA-S-1589-SB-2004
                                                                      Date of Decision: 25.01.2024

                   Shri Bhagwan                                                     ...Appellant
                                                         VS
                   State of Haryana                                                 ...Respondent

                   CORAM : HON'BLE MR. JUSTICE AMAN CHAUDHARY

                   Present:           None for the appellant.

                                      Mr. Jagdish Manchanda, Addl. A.G., Haryana.

                                      ****

AMAN CHAUDHARY, J

1. Challenge in the present appeal is to the judgment/order dated

27/28.07.2004, passed by the learned Additional Sessions Judge, Rewari

whereby the appellant was convicted and sentenced as under:-

Offence u/s Imprisonment Fine Default sentence 398 read with For seven years Rs.500/- Two months 393 IPC 25 Arms Act One year - -

2. Learned State counsel has filed status report, which is taken on

record and as per which, appellant Shri Bhagwan son of Deep Chand has

since passed away on 26.12.2011.

3. In view of the above, appeal stands abated.

(AMAN CHAUDHARY) JUDGE 25.01.2024 Hemant

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

authenticity of this order/judgment